Section 7 in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
7. Security.
(a)Any consumer entering into an agreement with the Board for supply of power shall have to deposit such amount as Security as may be prescribed by the Board from time to time keeping in view the category of the consumer and the adequate coverage of the dues payable to the Board for the energy supplied, for consumption for a period of two months.(b)In case of enhancement of the tariff or other monthly charges, the Board shall have the power to revise the security payable by the consumer and demand payment of additional amount, if any, towards security within a period of two months from the date of demand.(c)The security deposit shall be paid in cash or by Bank Draft.(d)A consumer who has furnished Bank Guarantee towards security shall be required to tender the entire security deposit in cash/Bank draft only and thereafter the earlier security deposit furnished in the form of Bank Guarantee or Bank Fidelity Guarantee etc., shall be released and the consumer may take return of the guarantee bond.(e)The security deposit shall be returned to the consumer only after the termination of the agreement and after adjustment of all outstanding dues, if any.(f)No interest shall be payable on the security deposit made.(g)In case of default in payment of additional security deposit, if any, the supply shall be discontinued/disconnected after giving 7 clear days' notice.
